Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Allahabad HC Grants Bail To Man Who Allegedly Posted Video On FB Depicting Beheading Of Nupur Sharma - (17 Oct 2022)

CRIMINAL

Allahabad High Court has granted bail to one Nadeem Ansari who has been accused of posting a video on Facebook showing to behead former BJP spokesperson Nupur Sharma.

Tags : ALLAHABAD HIGH COURT   FACEBOOK   NUPUR SHARMA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved